Madras Presidency - Act
The Madras State (Alteration of Name) Act, 1968
MADRAS PRESIDENCY
India
India
The Madras State (Alteration of Name) Act, 1968
Act 53 of 1968
- Published in Gazette of India on 20 December 1968
- Commenced on 14 January 1969
- [This is the version of this document from 20 December 1968.]
- [Note: The original publication document is not available and this content could not be verified.]
- [Repealed by TWO-MEMBER CONSTITUENCIES (ABOLITION) AND OTHER LAWS REPEAL ACT, 2001 (Act 47 of 2001) on 14 September 2001]
[MADRAS STATE (ALTERATION OF NAME) ACT, 1968[Act No. 53 of 1968][20th December, 1968]PREAMBLEAn Act to alter the name of the State of Madras.BE it enacted by Parliament in the Nineteenth Year of the Republic of India as follows: -Section 1 - Short title and commencement(1)This Act may be called The Madras State (Alteration of Name) Act, 1968. (2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.Section 2 - DefinitionsIn this Act, unless the context otherwise requires, -(a)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (b)"appropriate Government" means, as respects a law relating to a matter enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and as respects any other law, the State Government; (c)"law" includes any enactment. Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Madras. Section 3 - Alteration of name of State of MadrasAs from the appointed day, the State of Madras shall be known as the State of Tamil Nadu.Section 4 - Amendment of article 31A, article 168 and article 290A of the ConstitutionIn sub-clause (a) of clause (2) of article 31A, in sub-clause (a) of clause (1) of article 168 and. in article 290A of the Constitution, for the word "Madras", the words "Tamil Nadu" shall be substituted.Section 5 - Amendment of First and Fourth Schedules to the Constitution (1)In the First Schedule to the Constitution, under the heading "1. THE STATES", for the figure and the word "7.Madras", the figure and words "7. Tamil Nadu" shall be substituted. (2)In the Fourth Schedule to the Constitution, for the figure and word "8. Madras," the figure and words "8. Tamil Nadu" shall be substituted.Section 6 - Power to adapt laws (1)For the purpose of giving effect to the alteration of the name of the State of Madras by section 3, the appropriate Government may, before the expiration of one year from the appointed day, by order, make such adaptations and modifications of any law made before the appointed day, whether by way of repeal or amendment as may be necessary for expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made. (2)Nothing in sub-section (1) shall be deemed to prevent a competent Legislature or other competent authority from repealing or amending any law adapted or modified by the appropriate Government under the said sub-section.Section 7 - Power to construe lawsNotwithstanding that no provision or insufficient provision has been made under section 6 for the adaptation of a law made before the appointed day, any Court, Tribunal or authority required or empowered to enforce such law may construe the law in such manner, without affecting the substance, as may be necessary or proper in regard to the matter before the Court, Tribunal or authority.Section 8 - Legal proceedingsWhere immediately before the appointed day any legal proceedings are pending to which the State of Madras is a party, the State of Tamil Nadu shall be deemed to be substituted for the State of Madras in those proceedings.